Adani Electricity Mumbai Ltd vs The Chief Conciliator And 2 Ors
2022 Latest Caselaw 3779 Bom

                                                                          4-OSWP.2007.2021


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION

                                     WRIT PETITION NO. 2007 OF 2021

                   Adani Electricity Mumbai Ltd.              }    Petitioner
                             vs
                   The Chief Conciliator, under               }
                   Maharashtra Industrial Relations           }
                   Act, 1946 and Ors.                         }    Respondents


                   Mr. J. P. Cama, Senior Advocate with Mr. Avinash K. Jalisatgi,
                   Mr. Vaibhav Jagdale and Mr. R. N. Shah i/b. Mr. Siddhesh S.
                   Shetye for the petitioner.
                   Mr. Himanshu B. Takke, AGP with Mr. Manish Upadhye, AGP
                   for respondent nos. 1 and 2 (State).
                   Mr. A. V. Bukhari, Senior Advocate with Mr. Kishorekumar S.
                   Shetty, Mr. B. V. Bukhari and Ms. Fauzia T. Bukhari for
                   respondent no. 3.



                                             CORAM: DIPANKAR DATTA, CJ &
                                                    M. S. KARNIK, J.

DATE: APRIL 6, 2022

P.C.:

Hearing concluded; judgment is reserved. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.04.06 20:26:21 +0530

(M. S. KARNIK, J.) (CHIEF JUSTICE)

J.V.Salunke, PS